Anubha Rawat Choudhary, J. - (1.) Heard Mr. V. Shivnath, Senior counsel assisted by Mr. Niraj Kishore, counsel appearing on behalf of the petitioner.
(2.) Nobody appears on behalf of the respondents.
(3.) This writ petition has been filed for the following reliefs: a) "For quashing the order dated 12.02.2003/15.02.2003 (Annexure-2) and 17.08.2007 (Annexure-3) passed by Court of District Judge, Palamau, at Daltonganj in Misc. Appeal No.8/2006, which was heard analogously with Misc. Appeal No.7/2006 rejecting the appeal and the order dated 12.02.2003/15.02.2003 (Annexure-2) passed by the Court of Sub-Ordinate Judge, Daltonganj, Palamau in Misc. Case No.9/2000, allowing the application for pre-emption under Section 22 of the Hindu Succession Act, 1956. b) For a direction declaring that all consequential order is illegal passed pursuant to impugned order dated 17.08.2007 (Annexure-3) and orders dated 15.02.2003 (Annexure-2) with respect to the registered sale-deed executed by respondent no.2 in favour of the petitioner on 05.06.2000. c) For a direction restraining the respondents to interfere with the peaceful possession of the petitioner on portion of Plot Nos.217, 218, 219 and 220, Khata No.25 and 31 total area 871/12 decimal appertaining to and situated at Village Tendua- Khurd, P.S. Hussainabad, District Palamau.";